Ram Narayan vs State And Ors. (2023:Rj-Jd:42429)
2023 Latest Caselaw 10462 Raj

Rajasthan High Court - Jodhpur

Ram Narayan vs State And Ors. (2023:Rj-Jd:42429) on 6 December, 2023

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2023:RJ-JD:42429]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 3721/2013

Ram Narayan S/o Shri Sheo Karan, B/c Jat Aged about 70 years,
R/o Chak 4-G Choti, Tehsil & District- Sri Ganganagar.
                                                                         ----Petitioner
                                       Versus
1.   State    of     Rajasthan      through        Deputy           Secretary   to   the
Government, Revenue (Ceiling), Secretariat Jaipur.
2. The Collector, Sri Ganganagar.
3. Additional District Collector (ADM- Vigilance) Sri Ganganagar.
4. Sub-Divisional Magistrate/Sub-Divisional Officer (SDM/SDO)
Sri Ganganagar.
                                                                       ----Respondent


For Petitioner(s)            :     Mr. Dron Kaushik
For Respondent(s)            :     Mr. R.D. Bhadu



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/12/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered in S.B. Civil Writ Petition No.4777/2013

(LRs of Pyara Singh Vs. State of Rajasthan & Ors.), decided

on 22.03.2022.

For the self same reasons, the present writ petition is

allowed. The order dated 28.03.2013 passed by learned Sub

Divisional Officer, Revenue Sriganganagar is quashed and set

aside.

However, it is made clear that the State Government will be

free to initiate the proceedings afresh under the Rajasthan

[2023:RJ-JD:42429] (2 of 2) [CW-3721/2013]

Imposition of Ceiling on Agricultural Holding Act, 1973 after

following the provisions incorporated in the said Act and if the land

is found in excess to the ceiling limits with the petitioner, the same

can be acquired.

(VINIT KUMAR MATHUR),J 425-Shahenshah/-

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